Section 2(21) in Gujarat Surviving Alienations Abolition Act, 1963
(21)"tenancy law" means- (Bom. XLII of 1953)(i)in the Bombay area of the State of Gujarat the Bombay Tenancy and Agricultural Lands Act, 1948, (Bom. LXVII of 1948)(ii)in the Kutch area of the State of Gujarat, the Bombay Tenancy and Agricultural Lands (Vidarrbha Region and Kutch Area) Act, 1968, (Bom. XCIX of 1958) and(iii)in the Saurashtra area of the State of Gujarat, any law regulating agricultural tenancies in force for the time being in that area;
